Punjab-Haryana High Court
Roop Chand Son Of Karta Ram Caste ... vs Ritu Rani Wife Of Shri Krishan Kumar ... on 7 September, 2012
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
C.R. No.4465 of 1999
Date of Decision.07.09.2012
Roop Chand son of Karta Ram caste Aggarwal, resident of Mandi
Dabwali, Opp. Suvidha Bazar, Mandi Dabwali
.....Petitioner
Versus
Ritu Rani wife of Shri Krishan Kumar Sethi son of Shri Ram Dhan Dass
Sethi c/o M/s Ramdhan Dass Krishan Kumar, resident of Mandi Dabwali,
Sirsa .....Respondent
Present: None for the petitioner.
Mr. Jaivir Chandel, Advocate
for the respondent.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ? No
2. To be referred to the Reporters or not ? No
3. Whether the judgment should be reported in the Digest? No
-.-
K. KANNAN J.(ORAL)
1. There had been no representation for several hearings when the case was being on board.
2. The civil revision petition is dismissed for default of appearance and non-prosecution.
(K. KANNAN) JUDGE September 07, 2012 Pankaj*